(3)The merger, if any, of the occupancy right under sub-sections (1) and (2) shall not [***] [Words 'except in the case referred to in the proviso to sub-section (1)' were omitted by section 4(ii) of the Madras Estates Land (Third Amendment) Act, 1936 (Madras Act XVIII of 1936).] have the effect of converting ryoti land into private land.
